Section 5 in Rajasthan Cinemas (Regulation) Act, 1952
5. Restriction on powers of licensing authorities.
(1)The licensing authority shall not grant a licence under this Act, unless it is satisfied that (a)the rules made under this Act have been substantially complied with, and(b)adequate precautions have been taken in the place, in respect of which the licence is to be given, to provide for the safety of persons a tending exhibition therein.(2)Subject to the foregoing provisions of this section and to the control of the State Government, the licensing authority may grant licence under this Act to such persons as that authority thinks fit and on such terms and conditions and subject to such restrictions, as it may determine.(3)Any person aggrieved by the decision of a licensing authority, refusing to grant a licence under this Act may, within such time as may be prescribed, appeal to the State Government or to such officer as the State Government may specify in this behalf, and the State Government or to such officer as the State Government may specify in this behalf, and the State Government or the officer, as the case may be, may make such order in the case as it or he thinks
